Section 2(17) in The Gujarat Agricultural Lands Ceiling Act, 1960
(17)[ "land" means- [Clause (17) was substituted for the Original by Gujarat 2 of 1974, Section 4 (5).](i)in relation to any period prior to the specified date, land which is used or capable of being used for agricultural purpose and includes the sites of farm buildings appurtenant to such land;(ii)in relation to any other period, land which is used or capable of being used for agricultural purpose, and includes-(a)the sites of farm buildings appurtenant to such land;(b)the lands on which grass grows naturally;(c)the bid lands held by the Girasdars or Barkhalidars under the Saurashtra Land Reforms Act, 1951 (Saurashtra Act XXV of 1951), the Saurashtra Barkhali Abolition Act, 1951 (Sau. Act XXV of 1951) or the Saurashtra Estates Acquisition Act, 1952 (Saurashtra Act III of 1952), as the case may be;(d)such bid lands as are held by a person who, before the commencement of the Constitution (Twenty-Sixth Amendment) Act, 1971 was a Ruler of an Indian State comprised in the Saurashtra area of the State of Gujarat, as his private property in pursuance of the covenant entered into by the Ruler of such State(e)trees and standing crops on such land;(f)canals, channels, wells, pipes or reservoirs and other works constructed or maintained on such land for the supply or storage of water for the purpose of agriculture;(g)drainage works, embankments, bandharas or any other works appurtenant to such land, or constructed or maintained thereon for the purpose of agriculture, and all structures and permanent fixtures on such land;Explanation. - In clause (d), the expressions "Ruler" and "Indian State" shall have the same meanings as are assigned to them in clauses (22) and (15) respectively of Article 366 of the Constitution and the expression "covenant" shall have reference to the covenant which was referred to in Articles 291, of the Constitution before the repeal of that article by the Constitution (Twenty-Sixth Amendment) Act, 1971;] [Explanation III was inserted, Presi. Act 43 of 1976, Section 2 (2).]
